Dushyant N. Dalal v. Securities And Exchange Board Of India, Sebi Bhavan ., Securities Appellate Tribunal, Judgment, Law, casemine.com

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Case Number

Appeal No. 63 of 2019

Attorney(S)

Mr. Ravichandra S. Hegde, Advocate ;
Mr. Mihir Mody, Advocate with Mr. Shehaab Roshan, Advocate i/b. K. Ashar & Co.

Judges

Tarun Agarwala, Presiding Officer
M.T. Joshi, Member (Judicial)

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Dushyant N. Dalal v. Securities And Exchange Board Of India, Sebi Bhavan .

BEFORE THE SECURITIES APPELLATE TRIBUNAL

MUMBAI

Date of Decision: 15.1.2020 Appeal No.63 of 2019

Dushyant N. Dalal Mrs. Puloma D. Dalal 4A Chandan,

62B Peddar Road, Mumbai - 400026. ….. Appellant Versus

Securities and Exchange Board of India SEBI Bhavan, C-4A, G- Block, Bandra-Kurla Complex,

Bandra (East), Mumbai - 51. …… Respondent Mr. Ravichandra S. Hegde, Advocate for the Appellant. Mr. Mihir Mody, Advocate with Mr. Shehaab Roshan, Advocate i/b. K. Ashar & Co. for the Respondent.

CORAM: Justice Tarun Agarwala, Presiding Officer Justice M.T. Joshi, Judicial Member

Per : Justice Tarun Agarwala (Oral)

1. Learned counsel for the appellant states that a settlement order has been passed by Securities and Exchange Board of India and consequently, in the light of the settlement order, the appeal has become infrucutuous.

2. In view of the statement made by the learned counsel for the appellant the appeal has become infructuous and is dismissed as such.

Sd/-

Justice Tarun Agarwala

Presiding Officer

Sd/-

Justice M.T. Joshi

Judicial Member

15.1.2020

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Dushyant N. Dalal v. Securities And Exchange Board Of India, Sebi Bhavan .

Dushyant N. Dalal v. Securities And Exchange Board Of India, Sebi Bhavan .

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